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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Construction Workers' Welfare Fund Act, 1989

(1)A member of the Fund shall contribute to the Fund at the rate specified in any of the slabs hereunder:-SlabA. Ten rupees per monthB. Fifteen rupees per monthC. Twenty rupees per monthProvided that a member may change his rate of contribution at his option at the commencement of any year.